MUHAMMED ANAS ABDULLAH DANDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order dated 20/11/2012 passed by the Scheduled Tribe Certificate Scrutiny Committee, Pune Region, Pune, (hereafter referred to as " the Committee"), by which the Petitioner's claim that he belonged to Koya, Scheduled Tribe is held to be invalid and consequently, the Caste Certificate issued to the Petitioner by the Deputy Collector, Setu, Solapur dated 23/06/2004 was directed to be cancelled and confiscated.

(2.) The Committee has passed the said order mainly on the following grounds :-

(3.) Heard Mr.Khan, learned Counsel for the Petitioner and Mr.K.S.Thorat, learned AGP on behalf of the Respondent-State.